SUMAN DEVI Vs. STATE OF H.P.

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:

(2.) THE petitioners claim the benefit of increments during the tenure period of service rendered by them and also count the said period for the purpose of pension. According to the petitioners, the issue is covered in their favour by the judgment of this Court dated 16.12.2010 rendered in CWP No. 4550 of 2010 titled as Ravi Kumar vs. State of H.P. & others.

(3.) THEREFORE , the writ petition is disposed of directing the respondent concerned to examine the matter and verify the facts in the light of the judgment referred to above and take appropriate action thereon within a period of four months from the date of the production of a copy of this judgment along with a copy of the writ petition and the copy of the judgment referred to above by the petitioner concerned.